- The Government may, from time to time, make such general or special orders as they think fit -(a)for providing Fire Service with such appliances and equipments as they deem necessary;(b)for providing adequate supply of water and for securing its availability for use;(c)for construction or providing stations or hiring places for accommodating the Members of Fire Service and the fire-fighting property;(d)for giving rewards to persons who have given notice of fires or to those who have rendered effective service to the Fire Service in the discharge of its duties;(e)for the training, discipline and good conduct of the Members of Fire Service;(f)for the speedy attendance of Members of Fire Service with necessary appliances and equipments on the occasion of any alarm of fire or rescue or of both;(g)for sending Members of Fire Service with appliances and equipments beyond the limits of any area in which this Act is in force for purposes of fire-fighting or rescue or of both in the neighbourhood of such limits;(h)for the employment of the Members of Fire Service in any rescue, salvage or other similar work;(i)for regulating and controlling the powers, duties and functions of the Director;(j)generally for the maintenance of Fire Service in a due state of efficiency; and(k)for giving compensation to persons, who while rendering effective service to the Fire Service in the discharge of their duties, met with accident, and in the event of their death, to the dependents.
